KARUPPAIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Appeal has been filed by the accused against the judgment rendered in S.C.No.479 of 1997 by the Principal Sessions Judge, Madurai.

(2.) The Prosecution case is as follows:

(3.) Before the lower Court, PWs 1 to 11 were examined and Exs. P1 to P16 were marked. Ex. Mos. 1 to 3 were marked.